ASHOK KUMAR Vs. DILEEP KUMAR

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India by the petitioner, who is the Appellant in Crl. Appeal.No.42/2022 before the Sessions Court, Kalpetta, challenging order in Crl.M.P. No.1968/2022 dtd. 12/9/2022 in Crl.Appeal. No.42/2022, whereby the learned Sessions Judge while admitting appeal arising out of judgment in S.T.C.No.99/2019 dtd. 12/8/2021, directed deposit of 20% of the cheque amount, which would come to Rs.1,00,000.00.

(2.) Heard the learned counsel for the petitioner.

(3.) Though it is argued by the learned counsel for the petitioner that Ext.P4 is unsustainable, it is discernible that the said order has been passed in accordance with the mandate of Sec. 148(1) of the Negotiable Instruments Act. Therefore, no illegality to be found, in the impugned order to have interference.